Ashok Bhushan, J. - (1.) Heard counsel for the petitioners and Sri V.K. Agnihotri appearing for respondents No. 2 to 5 and Sri Siddharth Srivastava appearing for respondent No. 2. Counsels for both the parties prays that this writ petition be disposed of at this stage.
(2.) By this writ petition the petitioners have prayed for quashing the order dated 24.3.2003 passed by Deputy Director of Consolidation. A revision was filed by the respondents before the Deputy Director of Consolidation against the order dated 7.6.2001. The revision was allowed by the Deputy Director of Consolidation by order dated 24.3.2003 which order has been challenged by the petitioners. The counsel for the petitioners contended that the order of the Deputy Director of Consolidation is ex parte to the petitioners. He further submitted that from the facts which have been noted in the judgment of the Deputy Director of Consolidation, it is clear that notices were not served upon the petitioners and Deputy Director of Consolidation proceeded to decide the matter ex parte.
(3.) I have heard counsels for the parties and perused the record.;